Section 35 in The Chhattisgarh Motor Vehicles Rules, 1994
35. Issue of duplicate Conductor's Licence.
(1)If at any lime a conductor's licence is lost, destroyed or mutilated the holder shall forthwith intimate the fact in writing and may apply for a duplicate in Form C.G.M.V.R.-18 (CLD) to the Licensing Authority in whose area he has his place of residence at the time.(2)The holder of the conductor's licence shall also furnish to the Licensing Authority three clear copies of his recent photograph in passport-size.(3)On receipt of an application under sub-rule (1) the Licensing Authority if it is not the authority by whom the conductor's licence was issued, shall transmit a copy of the photograph and call for the particulars of the conductor's licence and of any endorsement thereon from the original licensing authority and may make such enquiries as it thinks fit.(4)The Licensing Authority may ask the applicant to file an affidavit or a declaration that the conductor's licence in respect of which the application has been made is actually lost and has not been impounded by any authority and if the applicant fails to do so the Licensing Authority may refuse to issue a duplicate licence.(5)The Licensing Authority if satisfied that a duplicate may properly be issued, issue a duplicate conductor's licence and intimate to the authority by whom the conductor's licence was originally issued :Provided that where subsequent to the issue of duplicate licence, it is found that there has been an endorsement by a Court since the date of the grant or last renewal of the licence, it shall be lawful for the Licensing Authority to call for the duplicate conductor's licence and make the necessary endorsement thereon.(6)Where a duplicate conductor's licence has been issued upon representation that a conductor's licence has been lost and the original conductor's licence is afterwards found or received by the holder, the holder shall immediately return it to the Licensing Authority.(7)Any other person finding a conductor's licence shall deliver it to the Officer-in-charge of the nearest Police Station or the nearest Licensing Authority. The Officer-in-charge of the Police Station, on receipt of the Conductor's licence, shall immediately forward it to the Licensing Authority. The Licensing Authority shall restore the conductor's licence to the holder in case duplicate conductor's licence has not been issued and shall substitute it for the duplicate in case such a duplicate has already been issued.(8)When a duplicate conductor's licence is issued under sub-rule (5) it shall be clearly stamped "DUPLICATE" in red ink and shall be marked with the date of issue of the duplicate and the seal of the Licensing Authority.(9)The tee tor a duplicate conductor's licence issued under this rule shall be as specified in Rule 40.
